Mahantayya Sangayya Vastrad vs Gurusiddappa S/O Hanumanthappa ...
2022 Latest Caselaw 1241 Kant

                              :1:




             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

        DATED THIS THE 18TH DAY OF FEBRUARY 2019

                            BEFORE

           THE HON'BLE MR.JUSTICE P.B.BAJANTHRI

               RSA No.1975 of 2005 (DEC/INJ)

Between:
Mahantayya Sangayya Vastrad,
Aged about 48 years, Occ: Agril.,
R/o.: Bilagi, Tq.: Bilagi,
Dist.: Bagalkot - 581 116.
                                                   ... Appellant
(By Shri V.M.Sheelavant, Advocate)

And:

1.     Gurusiddappa S/o.Hanumanthappa Bidari,
       Aged about 53 years, Occ: Agril.,
       R/o.: Naregal, Tq.: Bilagi,
       Dist.: Bagalkot - 581 116.

2.     Balappa S/o.Hanumanthappa Bidari,
       Aged about 50 years, Occ: Agril.,
       R/o.: Naregal, Tq.: Bilagi,
       Dist.: Bagalkot - 581 116.
                                                ... Respondents
(By Shri V.R. Datar, Advocate for R1 & R2)

       This RSA is filed under Section 100 of CPC, against the
judgment and decree dated 06.07.2005, passed in R.A.No.26 of
1998 on the file of the District and Sessions Judge & Presiding
Officer, Fast Track Court, Jamkhandi, dismissing the appeal and
confirming the judgment and decree dated 27.02.1998, passed
in O.S.No.104 of 1993 on the file of the Civil Judge (Jr.Dn.),
Bilagi.
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      This appeal coming on for hearing, this day, the Court
delivered the following:

                           ORDER

The matter called twice. None appears for the parties.

The matter is of the year 2005. I don't find any good reason

to adjourn the case. Hence, the appeal stands dismissed for

non-prosecution.

Sd/-

JUDGE Vnp*